Section 119 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
119. Delegation of powers [and duties] [These words were addedby Maharashtra 5 of 1961, s. 16(b).].
- The State Government may, subject to such restrictions and conditions as it may impose, by notification in the Official Gazette, delegate to any of its officers, not below the rank of an Assistant or Deputy Collector, all or any of the [powers conferred or duties imposed] [These words were substituted for the words 'powers conferred' by Maharashtra 5 of 1981, s. 15(c).] on it by this Act.
